Section 169(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(5)[ As soon as it comes to the notice of the Tahsildar that the mortgage has been redeemed in respect of the holding or the part as the case may be, cither by release of the holding or part, as the case may be, from the security of the loan or as a result of recovery of the remaining instalments of loan in one instalment, he shall proceed to declare the holding or part thereof as abandoned.] [Added by Notification No. 3223/I-A-553-61, dated 11.08.1964.]
